Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 90A] [Entire Act] State of Kerala - Subsection Section 90A(1) in The Kerala Agricultural Income Tax Rules, 1991 (1)An application for settlement of case under sub-section (1) of section 74B shall be maid in quintuplicate in Form No. 30A and shall be verified in the manner specified therein.
